Sr. No. State/UT Amount to be raised (₹Crore) Amount Accepted (₹ Crore) Cut off Yield (%) Tenure (Year) 1 Andhra Pradesh 1000 1000 7.37 09 1000 1000 7.37 12 1000 1000 7.36 17 1000 1000 7.36 21 1000 1000 7.36 24 2 Jammu and Kashmir 500 500 7.36 22 3 Kerala 1500 1500 7.42 22 4 Manipur 200 200 7.39 12 5 Meghalaya 400 400 7.39 10 . 6 Punjab* 1000 992.875 7.38 9 1500 1500 7.38 10 7 Tamil Nadu 2000 2000 7.35 10 8 Telangana 1000 1000 7.36 13 1000 1000 7.37 18 Total 14,100 14,092.875

Tenor 3-day Notified Amount (in ₹ crore) 75,000 Total amount of offers received (in ₹ crore) 38,227 Amount accepted (in ₹ crore) 38,227 Cut off Rate (%) 6.49 Weighted Average Rate (%) 6.49 Partial Acceptance Percentage of offers received at cut off rate NA

On a review of the current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Reverse Repo (VRRR) auction on July 02, 2024, Tuesday, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 3 12:30 PM to 1:00 PM July 05, 2024 (Friday)

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 601,609.81 6.46 0.01-6.80 I. Call Money 10,820.99 6.54 5.10-6.65 II. Triparty Repo 407,011.70 6.45 6.10-6.53 III. Market Repo 182,932.12 6.47 0.01-6.65 IV. Repo in Corporate Bond 845.00 6.74 6.70-6.80

Government of India (GOI) has announced the sale (re-issue) of three dated securities for a notified amount of ₹28,000 crore as per the following details:

Sr No    Security    Date of Repayment    Notified Amount
(₹ crore)    GoI specific Notification    Auction 
Date    Settlement Date
1    7.02% GS 2027    May 27, 2027    6,000    F.No.4(3)-B(W&M)/2024 dated
July 01, 2024
July 05, 2024 (Friday)    July 08, 2024
(Monday)
2    7.23% GS 2039    Apr 15, 2039    12,000            
3    7.30% GS 2053    Jun 19, 2053    10,000            
     Total        28,000               

2. GoI will have the option to retain additional subscription up to ₹2,000 crore against each security mentioned above.  

The Reserve Bank of India (RBI) has appointed Smt. Charulatha S Kar as Executive Director (ED) with effect from July 01, 2024. Prior to being promoted as ED, Smt. Kar was serving as Chief General Manager-in-Charge in the Human Resource Management Department.

The Reserve Bank of India (RBI) has, by an order dated June 25, 2024, imposed a monetary penalty of ₹7.50 lakh (Rupees Seven lakh Fifty thousand only) on The Gujarat Rajya Karmachari Co-operative Bank Ltd., Ahmedabad, Gujarat (the bank) for non-compliance with the directions issued by RBI on ‘Financial Statements - Presentation and Disclosures’, ‘Placement of Deposits with Other Banks by Primary (Urban) Co-operative Banks (UCBs)’, ‘Co-operative Banks - Interest Rate on Deposits’ and contravention of the provisions of sub-section (2) of section 35 read with section 56 of the Banking Regulation Act, 1949 (BR Act). This penalty has been imposed in exercise of powers vested in RBI, conferred under the provisions of section 47A(1)(c) read with sections 46(4)(i) and 56 of the BR Act as well as provisions of section 47A(1)(a) read with sections 46(2) and 56 of the BR Act.

The Reserve Bank of India (RBI) has, by an order dated June 26, 2024, imposed a monetary penalty of ₹1.50 lakh (Rupees One lakh and fifty thousand only) on The Rohika Central Co-operative Bank Limited, Madhubani, Bihar (the bank) for non-compliance with certain Directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers vested in RBI under the provisions of Section 47A(1)(c) read with Section 46(4)(i) and Section 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated June 27, 2024, imposed a monetary penalty of ₹2.00 lakh (Rupees Two lakh only) on The National Co-operative Bank Ltd., Mumbai, Maharashtra (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers vested in RBI, conferred under section 47A(1)(c) read with sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBI) has, by an order dated June 26, 2024, imposed a monetary penalty of ₹1.00 lakh (Rupees One lakh only) on The Bank Employees’ Co-operative Bank Ltd., West Bengal (the bank) for non-compliance with the directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers vested in RBI, conferred under section 47A (1) (c) read with sections 46(4) (i) and 56 of the Banking Regulation Act, 1949.